High Courts27 Nov 1992
Coates of India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 205 ITR 373
Income Tax Act, 1961 — Section 37, 37(3A), 37(3B)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,359 of 3,204
High Courts27 Nov 1992
Commissioner of Income Tax Vs Eastern Spinning Mills and Industries Ltd.
Calcutta High Court · (1994) 207 ITR 951
Income Tax Act, 1961 — Section 41(1)
High Courts26 Nov 1992
In Re: Gora @ Golam Hossain and Others
Calcutta High Court · 97 CWN 687
Criminal Procedure Code, 1973 (CrPC) — Section 209Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts26 Nov 1992Allowed
In Re: Debashis Ghose
Calcutta High Court · 97 CWN 321
Hindu Marriage Act, 1955 — Section 12(1)(a)
High Courts26 Nov 1992Dismissed
Amarendra Nath Giri Vs State of West Bengal
Calcutta High Court · (1993) 1 ILR (Cal) 104
Bengal Amusements Tax Act, 1922 — Section 4B, 4B(2)
High Courts25 Nov 1992
Kesoram Industries Ltd. (Textile Division) Vs Coal India Ltd.
Calcutta High Court · AIR 1993 Cal 78
Bengal General Clauses Act, 1899 — Section 3, 4(2)Cess Act, 1880 — Section 5, 6, 7Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Nov 1992
Chairman, Regional Centre Co-operative Bank Vs State of West Bengal
Calcutta High Court · (1993) 2 ILR (Cal) 116
High Courts24 Nov 1992
Super Cassettes Industries Ltd. Vs Collector of Customs
Calcutta High Court · (1993) 66 ELT 557
Customs Act, 1962 — Section 129E, 27, 27(2)
High Courts24 Nov 1992Allowed
Smt. Anima Saha Vs The Steel Authority of India Ltd. and Others
Calcutta High Court · 97 CWN 813
High Courts20 Nov 1992Allowed
Mohanlal Khandelwal and Others Vs The State of West Bengal and Others
Calcutta High Court · (1993) 1 CALLT 59
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Nov 1992Allowed
Bhupesh Chandra Ghosh Vs Commissioner of Police, Calcutta and Others
Calcutta High Court · 97 CWN 808
High Courts18 Nov 1992Allowed
In re: Hindusthan Development Corpn. Limited and Another
Calcutta High Court · (1992) 11 CAL CK 0021
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts18 Nov 1992Allowed
Hindustan Development Corporation Ltd. and Another Vs Labour Court and Others
Calcutta High Court · (1993) 1 CALLT 398 : (1993) 1 ILR (Cal) 70 : (1993) 2 LLJ 356
Industrial Disputes Act, 1947 — Section 33C(2)West Bengal Industrial Disputes Rules, 1958 — Rule 20D
High Courts17 Nov 1992Allowed
Mr. Ibrahim Mollah and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 2 CALLT 410
Constitution of India, 1950 — Article 14, 226
High Courts17 Nov 1992
Md. Naqui Ahmed Vs State of West Bengal
Calcutta High Court · (1993) 1 ILR (Cal) 409
Constitution of India, 1950 — Article 226
High Courts16 Nov 1992
COMMISSIONER OF WEALTH TAX Vs SURRENDRA PAUL and Others
Calcutta High Court · (1993) 111 CTR 252
High Courts16 Nov 1992
Commissioner of Wealth Tax Vs Surrendra Paul and Others
Calcutta High Court · (1996) 218 ITR 209 : (1993) 70 TAXMAN 142
Wealth Tax Rules, 1957 — Rule 1D
High Courts13 Nov 1992Allowed
Rajendra Kr. Agarwal Vs The C.E.S.C. Ltd. and Others
Calcutta High Court · (1993) 1 CALLT 491 : 97 CWN 344
Constitution of India, 1950 — Article 226
High Courts12 Nov 1992Allowed
Bangali Raje and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 1 LLJ 1017
Industrial Disputes (Central) Rules, 1957 — Rule 38, 39, 40, 41, 42Industrial Disputes Act, 1947 — Section 3(1)